MADHUSUDAN, SON OF DAYANAND SINGH, RESIDENT OF SHAHDEO NAGAR, P.O. HEHAL, P.S. PANDRA O.P., DISTRICT RANCHI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By way of present revision petition, the petitioner has challenged the order dated 2nd Dec., 2014 passed by learned Principal Judge, Family Court, Ranchi in connection with Maintenance Case No. 62 of 2014 by reasons of which the present petitioner (opposite party before the Family Court) has been directed to pay Rs.10,000.00 per month to the Opposite Party No. 2 (Petitioner No. 1 before the Family Court) and Rs.4,000.00 per month to the minor daughter of Opposite Party No. 2 (Petitioner No. 2 before the Family Court); total of Rs.14,000.00 per month as the amount of maintenance under Sec. 125 Crimial P.C. It has also been ordered that the minor daughter of the Opposite Party No. 2 shall get the maintenance to be paid by the petitioner till she gets married. The said order of maintenance has been made effective from the date of the order i.e. 2nd Dec., 2014.

(3.) The background of the case is that Opposite Party No. 2 filed a case in the court of learned Principal Judge, Family Court, Ranchi, being Maintenance Case No. 62 of 2014, against the petitioner, praying, inter alia, that the Opposite Party No. 2-Deepika and her minor daughter-Palak Singh @ Gargi should be paid maintenance under Sec. 125 Crimial P.C. by the petitioner-Madhusudan, who happens to be the husband of Opposite Party No. 2 and the father of minor girl-Palak Singh.